ALAKHDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the order dated 28.11.1991 of the respondent No. 2, the Joint Director of Consolidation, Gaya.

(2.) It appears that the petitioners filed objections under Section 10(2) of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (for short 'the Act') challenging the correctness of the statement of principles prepared by the consolidation authorities under Section 9-A, which were dismissed by the respondent No. 4, the consolidation officer (Central Range), Imanganj on 28.7.1986. They filed appeals, which were also dismissed by the respondent No. 3, the Deputy Director of Consolidation (Central Range) Gaya on 31.3.1987. Thereafter, they filed revisions to the respondent No. 2, the Joint Director of Consolidation, Gaya.

(3.) The respondent No. 16, Sahdeo Singh and the respondent No. 17, Jagat Singh, who had neither filed objection under Section 10(2) of the Act nor appeal, filed revisions to the respondent No. 2, claiming co-tenancy in the land in dispute along with the petitioners.